Section 29th in The Himachal Pradesh Excise Act, 2011
29th. March, 2013.
No. 7-505/2012-EXN-9895-9915. - In exercise of the powers conferred by section 21 and 59 of the Punjab Excise Act, 1914 (1 of 1914) read with Section 82 of the Himachal Pradesh Excise Act, 2011, as applicable in the areas comprised in Himachal Pradesh immediately before 1st November, 1966 and by virtue of the powers of the Financial Commissioner (Excise), conferred on me under section 9 of the said Act, read with the Himachal Pradesh (Excise Power and Appeal) Orders, 1965, I, R.S. Negi, Excise and Taxation Commissioner, Himachal Pradesh hereby make the following further amendments in the Punjab Brewery Rules, 1932 as amended from time to time (hereinafter called the "said rules") applicable in the said areas with effect from 1.4.2013 :-AmendmentIn the existing rules, -For the words, signs and figure "Rs. 2.00 lacs" mentioned in sub-rule (3) of Rule 10.7, the words, signs and figure "Rs. 2,50,000/-" shall be substituted.Sd/-Excise & Taxation CommissionerHimachal Pradesh.NotificationShimla-171009,
